Kerala High Court

Choondal Grama Panchayath vs Hafis P.P on 6 May, 2025

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W.A. NO.807 OF 2025
                                                            2025:KER:33614
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                  THE HONOURABLE MR. JUSTICE GOPINATH P.

                                     &

                 THE HONOURABLE MR.JUSTICE BASANT BALAJI

         TUESDAY, THE 6TH DAY OF MAY 2025 / 16TH VAISAKHA, 1947

                           W.A. NO.807 OF 2025
             (AGAINST THE ORDER/JUDGMENT IN WP(C) NO.15264 OF 2025
                        OF HIGH COURT OF KERALA)
APPELLANTS/RESPONDENTS 2 TO 4:

     1      CHOONDAL GRAMA PANCHAYATH,
            REPRESENTED BY ITS SECRETARY, CHOONDAL, ERANELLUR,
            KECHERY, THRISSUR, PIN - 680 501

     2      SECRETARY, CHOONDAL GRAMA PANCHAYATH, CHOONDAL,
            ERANELLUR, KECHERY, THRISSUR, PIN - 680 501

     3      CHOONDAL GRAMA PANCHAYATH COMMITTEE,
            REPRESENTED BY ITS PRESIDENT CHOONDAL, ERANELLUR,
            KECHERY, THRISSUR, PIN - 680 501


            BY ADV DEEPU THANKAN


RESPONDENTS/PETITIONER & 1ST & 5TH RESPONDENT:

     1      HAFIS P.P, AGED 51 YEARS, S/O. MUHAMMED KUNHI,
            SOLE PROPRIETOR, DECCAN ASSOCIATES NEAR FATHIMA CLINIC,
            MAYYIL, KANNUR, RESIDING AT BUSHRA MANZIL, VELAM,
            KAYARALAM, MAYYIL, KANNUR, PIN - 670 602

     2      STATE OF KERALA, REPRESENTED BY THE SECRETARY,
            LOCAL SELF-GOVERNMENT DEPARTMENT,
            THIRUVANANTHAPURAM, PIN - 695 001

     3      OMBUDSMAN FOR LOCAL SELF-GOVERNMENT INSTITUTIONS,
            SAPHALYAM COMPLEX, 4TH FLOOR, TRIDA BUILDING,
            UNIVERSITY P.O., THIRUVANANTHAPURAM, PIN - 695 034
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W.A. NO.807 OF 2025
                                                          2025:KER:33614




           BY ADVS.
           Sameer M.Nair
           MANU RAMACHANDRAN
           T.S.SARATH
           M.KIRANLAL
           R.RAJESH (VARKALA)
           KEZIL THOTTUKADAVIL CHERIAN



     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 22.4.2025, THE COURT
ON 06.05.2025 DELIVERED THE FOLLOWING:
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W.A. NO.807 OF 2025
                                                                   2025:KER:33614
                                JUDGMENT

(Dated: 6th May, 2025)

Gopinath P.,

The Registry has incorporated a letter bearing No.SC2/4763/

2024 dated 21.04.2025 from the Secretary, Choondal Grama

Panchayath, which indicates that there were no instructions to file this

Writ Appeal.

Taking into consideration the above aspect, we are of the

opinion that this Writ Appeal is only to be dismissed. We accordingly

dismiss this Writ Appeal without going into the allegations raised in

the letter dated 21.04.2025. Needless to say, all interim orders in the

Writ Appeal stand vacated.

Sd/-